Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 1 in The M.P. Borstal Rules, 1960 1. Management and regulation of the Institutions. - Subject to the orders of the Inspector General of Prisons, the regulation and management of the Borstal Institutions shall vest in the Superintendent appointed by the State Government.
